Smt. S.O. Garg vs State
2012 Latest Caselaw 743 ALL

Citation : 2012 Latest Caselaw 743 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

Smt. S.O. Garg vs State on 24 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 2250 of 1992
 

 
Petitioner :- Smt. Sarla Devi Garg
 
Respondent :- State
 
Petitioner Counsel :- A.N. Verma
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

List revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against the orders dated 26.7.1990 passed by Presecribed Authority, Agra, and the order dated 9.10.91, passed by Addl. Commissioner, Agra Division, Agra.

Having gone through the impugned order as also the pleadings and grounds taken in writ petition, I find no ground to interfere as there is no error apparent on the face of impugned order warranting interference. Writ petition is, accordingly, dismissed.

Interim order, if any, stands vacated.

Order Date :- 24.4.2012

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